MONICA BHATIA Vs. GOVT OF NATIONAL TERRITORY

JUDGEMENT

(1.) THE petitioner impugns the action of the respondent in not admitting her to the course of B. Ed. Programme 2009-2010.

(2.) THE petitioner contended that she has a post-graduate degree with a minimum of 50% mark in aggregate from a recognized University and has studied one of the subjects in terms of the clause 13 (2) of the eligibility conditions as her subjects in the post-graduate degree were basic Accounting, Labour Economics, Managerial Economics and principle of Economics whereas eligibility conditions contemplate studies in the papers of Accountancy and Economics. The petitioner has also contended that after she applied for admission to the course of B. Ed. , admit card was issued for the common Entrance Test (CET-2009) and petitioner appeared in the entrance examination and she was ranked at 415 in the merit list of 2600 students. The petitioner went to counseling centre on 14th July, 2009 for finalizing her admission; however, she was not admitted.

(3.) LEARNED counsel for the petitioner has relied on the notification of university Grants Commission dated 1st December, 1958 stipulating the degrees for the purpose of Section 22 of the University Grants commission Act, 1956. Item 11 of the said notification stipulate a degree of Masters of Business Administration (MBA ).